Smt. Divya Agrawal And Another vs Sri Rama Raman Chief Executive Officer
2024 Latest Caselaw 15684 ALL

Allahabad High Court

Smt. Divya Agrawal And Another vs Sri Rama Raman Chief Executive Officer on 6 May, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:80449
 
Court No. - 51
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5701 of 2013
 

 
Applicant :- Smt. Divya Agrawal And Another
 
Opposite Party :- Sri Rama Raman Chief Executive Officer
 
Counsel for Applicant :- Kamal Singh Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

In Re: Civil Misc. Impleadment Application No.9 of 2024

The application stands allowed.

Learned counsel for the applicant is directed to carry out the necessary impleadment in the array of parties, during the course of the day.

In Re: Writ Petition

Heard learned counsel for the applicants.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 17.02.2012 passed by this Court in Writ Petition No. 52285 of 2011.

It is contended that applicants had approached writ Court through aforesaid writ petition, which was disposed of vide order dated 17.02.2012. Copy of the order of writ Court was served upon opposite party on 27.03.2012, but according to the applicants, the said order has not been complied with by the opposite party till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months? further time to comply with the order dated 17.02.2012 passed by this Court in Writ Petition No. 52285 of 2011 from the date of production of a certified copy of this order.

The applicants shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicants with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

The opposite party shall comply with the directions of the writ court and intimate the applicants the order through the self-addressed envelop within a week thereafter.

In case, the opposite party does not comply with the order, it would be open to the applicants to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 6.5.2024

V.S.Singh